Section 33 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
33. Payment.
(1)When the amount standing to the credit of a subscriber in the fund or the balance thereof after any deduction under rule 32 becomes payable it shall be the duty of the Accounts Officer after satisfying himself, when no deduction has been directed under that rule, that no deduction is to be made, to make payment as provided in section 4 of the Provident Fund Act, 1925.(2)If the person to whom under these rules, any amount or policy is to be paid, assigned, reassigned or delivered is a lunatic for whose estate a manager has been appointed in this behalf under the Indian Lunacy Act, 1912, the payment or reassignment or delivery will be made to such manager and not to the lunatic ;Provided that, where no manager has been appointed and the person to whom the sum is payable is certified by a Magistrate to be a lunatic the payment shall under the orders of the Collector, be made in term of subsection (1) of section 95 the Indian Lunacy Act, 1912 to the person having charge of such lunatic and the Accounts Officer shall pay only the amount which he thinks fit to the person having charge of the lunatic and the surplus if any, on such part thereof as he thinks fit, shall be paid for the maintenance of such members of the lunatic's family as are dependent on him for maintenance.(3)Payment of the amount withdrawn shall be made in India only. The persons to whom the amounts are payable shall make their own arrangements to receive payment in India. The following procedure shall be adopted for claiming payment by a subscriber :-(i)A subscriber may submit an application to the Accounts Officer through the head of the office or department for payment of the amount in the fund at least one year in advance of the date of superannuation. The application may be made for the amount standing to his credit in the fund as indicated in the accounts statement for the year ending one year prior to his superannuation or for the amount as indicated in his Ledger Account in case the accounts statement has not been received.(ii)The head office or department shall forward the application to the Accounts Officer indicating the advances taken and the recoveries effected against the advances which are still current and the number of instalments yet to be recovered in respect of each advance and also indicate the withdrawals if any taken by the subscriber.(iii)The Accounts Officer shall after verification with the Ledger Account issue an authority for the amount indicated in the application at least a month before the date of superannuation but payable on the date of superannuation.(iv)The Authority mentioned in clause (iii) will constitute the first instalment of payment. A second authority for payment will be issued as soon as possible, after the superannuation. This will relate to the contribution made by the subscriber and the Authority subsequent to the amount mentioned in the application submitted under clause (i) plus the refund of instalments against advances which are current at the time of the first application.(v)The advances or withdrawals sanctioned after the forwarding of the application for final payment to the Accounts Officer should be intimated to the Accounts Officer immediately and acknowledgement obtained by the sanctioning authority.Note. - When the amount standing to the credit of a subscriber has become payable under rules 29, 30 and 31 the Accounts Officer shall authorise prompt payment of the amount in the manner indicated in sub-rule (3).(4)When the amount standing to the credit of a subscriber has become payable under rules 29, 30 or 31 the Accounts Officer shall authorise prompt payment of the portion of the amount standing to the credit of a subscriber in regard to which there is no dispute or doubt the balance being adjusted as soon thereafter as may be.
